General Atlantic Pvt. Ltd. v. DCIT

DCIT 5(1)(1), MUMBAI vs. GENERAL ATLANTIC P.LTD, MUMBAI

In the result, assessee’s appeal is partly allowed and Revenu’s appeal is dismissed

Bench: Shri Saktijit Dey & Shri Ramit Kochar

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.1717/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–5(1)(1), Mumbai v/s General Atlantic Pvt. Ltd. 151–152, 15th Floor, Maker Chambers–VI ……………. Respondent 220, Nariman Point, Mumbai 400 021 PAN – AABCG7917Q ITA no.2207/Mum./2016 (Assessment Year : 2011–12) General Atlantic Pvt. Ltd. Level–19, Birla Aurora Dr. Annie Besant Road ……………. Appellant Maharshi Karve Marg Churchgate, Mumbai 400 020 PAN – AABCG7917Q v/s Dy. Commissio…

WELLS FARGO REAL ESTATE ADVISORS P. LTD,HYDERABAD vs. DCIT CIR 14(3)(1), MUMBAI

…business’, which by no means could be compared with the ‘Investment advisory business’ as that of the assessee company. The ld. A.R relying on the order of the Tribunal so passed in the case of General Atlantic (P) Limited Vs. DCIT, Circle 3(1), Mumbai (2013) 32 Taxmann.com 178 (Mumbai Trib) (Page 85-97 of APB), which thereafter had been affirmed by the Hon’ble High Court of Bombay in the case of CIT-3, Mumbai Vs. General Atlantic (P) limited. (2016) 68 taxmann.com 88 (Page 98-101 of APB), therein submitted that pursuant to the aforesaid judgment of the Hon’ble jurisdictional High Court, the issue that an ‘Invest…

SIGULER GUFF INDIA ADVISERS P.LTD,MUMBAI vs. DCIT CIR 3(3), MUMBAI

In the result, the assessee’s appeal for A

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainm/S. Siguler Guff India Dcit, Circle (3)(3) Advisers Pvt. Ltd. Aayakar Bhavan Suite F8B, Grand Hayatt Vs. M.K. Road Plaza, Santacrus (E) Mumbai 400020 Mumbai 400055 Pan – Aamcs7072F Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member M/s. Siguler Guff India DCIT, Circle (3)(3) Advisers Pvt. Ltd. Aayakar Bhavan Suite F8B, Grand Hayatt Vs. M.K. Road Plaza, Santacrus (E) Mumbai 400020 Mumbai 400055 PAN – AAMCS7072F Appellant Respondent Appellant by: Shri Porus Kaika & Shri Divesh Chawla Respondent by: Shri Arvind Kumar Date of Hearing: 12.04.2017 Date of Pronouncement: 21.04.2017 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against the order of the CIT(A)- 15, Mumbai date…

WARBURG PINCUS INDIA P. LTD,MUMBAI vs. ASST CIT 3(3), MUMBAI

In the result, both the appeals are partly allowed

Bench: Shri Rajendra & Shri Saktijit Deyआयकर अपीऱ सं. / Ita No. 6981/Mum./2012 (निर्धारण वषा / Assessment Year : 2008–09) Warburg Pincus India Pvt. Ltd. 7Th Floor, Express Towers ……………. Appellant Nariman Point, Mumbai 400 021 Pan – Aaacw5205E V/S Asstt. Commissioner Of Income Tax Circle–3(3), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘के’ म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI श्री राजेंद्र, ऱेखा सदस्य एवुं श्री शक्तिजीि दे, न्याययक सदस्य के समक्ष BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA no. 6981/Mum./2012 (निर्धारण वषा / Assessment Year : 2008–09) Warburg Pincus India Pvt. Ltd. 7th Floor, Express Towers ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACW5205E v/s Asstt. Commissioner of Income Tax Circle–3(3), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020 आयकर अपीऱ सं. / ITA no. 1717/Mum./2014 (निर्धार…

SGL ENTERTAINMENT LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

STAR TELEVISION ENTERTAINMENT LTD ( SINCE AMALGAMATED WITH STAR INDIA P. LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

SATR ASIA REGION FZ LLC (SINCE AMALGAMATED WITH STAR INDIA P.LTD),MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

STAR ASIAN MOVIES LTD ( SINCE AMALGAMATED WIH STAR INDIA P. LTD),MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

STAR INTERNATIONAL MOVIES LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

SATELLITE TELEVISION ASIAN REGION LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

CHANNEL V MUSIC NETWORKS LTD PARTNERSHIP,MUMBAI vs. ADIT IIT) 1(2), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…ifferences in facts and circumstances: (i).Temasek Holdings Advisors India Pvt. Limited .( 67 Taxmann .com 221 Mumbai-trib ) (ii). Temasek Holdings Advisors India Pvt. Limited A.Y. 2009-10 ( 151 ITD 458, Mumbai Trib) (iii).General Atlantic Pvt. Ltd. 2006-07 ( 32 Taxmann.com 178 Mumbai- trib) 3.3 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO.. 3.4 Having heard the rival submissions, and considering the judicial pronouncements discussed above, we are of the view that the turnover filter must be applied not as a tool for cherry picking at a later stage but at the ti…

TEMASEK HOLDINGS ADVISORS INDIA P.LTD,MUMBAI vs. DCIT CIR 14(3)91), MUMBAI

In the result the appeal of the assessee is allowed in part

…1 Tamasek Holdings Advisors India P Ltd अपीलीय आयकरआयकर अपीलीय अिधकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI "ी बी आर भा"करन, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER Tamasek Holdings Advisors Vs Deputy Commissioner of Income- tax India P Ltd, Circle-14(3)(1), 12, 3 North Avenue Maker Maxity Aayakar Bhavan, M K Road, Bandra Kurla Complex, Mumbai-400 020 Bandra (East), Mumbai -400 051 सं लेखा "थयी.:PAN: AACCM 4000 H अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant by "ी पोरस का…

TA ASSOCITES ADVISORY P.LTD,MUMBAI vs. DCTI CIR 3(3), MUMBAI

In the result, the appeal of the assessee is partly allowed

Bench: Shri Saktijit Dey & Shri Ashwani Tanejaassessment Year: 2010-11 Ta Associates Advisory P. Ltd. Dcit Cir- 3(3) Avantha House, Crompton Aayakar Bhavan बनाम/ Greaves Building, 12Th Floor, Vs. Dr. Annie Besant Road, Worli Mumbai Mumbai -400004 (Assessee) (Revenue) P.A. No.Aadct0884H

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,K,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri Saktijit Dey, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2010-11 TA Associates Advisory P. Ltd. DCIT CIR- 3(3) Avantha House, Crompton Aayakar Bhavan बनाम/ Greaves Building, 12th Floor, Vs. Dr. Annie Besant Road, Worli Mumbai Mumbai -400004 (Assessee) (Revenue) P.A. No.AADCT0884H "नधा"रती क" ओर से / Assessee by Shri Porus Kaka & Shri Divesh Chawla (AR) राज"व क" ओर से / Revenue by Shri N.K. Chand -CIT (DR) सुनवाई क" तार"ख / Date of 18/1/2016 Hearing : 22/01/201…